Section 299 in Haryana Municipal Corporation Act, 1994
299. Power to restrict or prohibit sale of food or drink.
- When the Municipal area or any Part thereof is visited or threatened by an outbreak of any dangerous disease, the Commissioner may, by public notice, restrict in such manner or prohibit for such period as may be specified in the notice, the sale or preparation of any article of food or drink for human consumption specified in the notice or the sale of flesh of any description of animal so specified.
